P.S.SEKAR Vs. STATE

JUDGEMENT

(1.) THE Revision Petitioners/Accused have projected the instant Criminal Revision Petition as against the order dated 14/12/2007 in Cr.M.P.No.2611 of 2006 passed by the Learned Special Judge under the Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997.

(2.) THE Learned Special Judge under the Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997, Chennai, while passing the orders in Cr.M.P.No.2611 of 2006 dated 14/12/2007 has among other things observed that "... on a perusal of the entire material available in this case produced by the Respondent Police, there is a prima facie case and sufficient ground for further proceedings against the Accused for the alleged offence under Section 5 of the TNPID Act, etc.," and resultantly, dismissed the petition.

(3.) THE Learned Counsel for the Petitioners/Accused urges before this Court that the Petitioners have canvassed deposits from the Depositors (public) for the Financial Establishment viz., "Lakshmi Traders and Finance" by promissing to pay a higher interest and further allegation is that by the act of canvassing, they have made deposits in the First Accused/Establishment, which amounts to the commission of the offences alleged.